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[Cites 0, Cited by 2] [Section 30(4)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4)(f) in Maharashtra Public Universities Act, 2016

(f)two principals to be elected by the Senate from amongst the principals who are the members of the Senate, out of whom one shall be elected from amongst the principals who have been elected from Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class categories, by rotation;